SURJEET SINGH Vs. KISHAN SINGH

JUDGEMENT

(1.) HEARD Sri P.M.N. Singh, Sr. Advocate assisted by Sri Sudhir Singh and Sri Jagdish Prasad, counsel for the respondents.

(2.) BY the present appeal, the"¢ appellants have challenged the' order dated 22nd January, 2003, by which, their application under Order 9 Rule 13 of the Code of Civil Procedure along with application under Section 5 of Limitation Act has been rejected.

(3.) BRIEFLY stated, the facts leading to the present appeal are that the application was filed for the custody of the female child. The case was decided ex -parte. On 2nd February, 2002.